(a)The Special Inspectors of Excise under the general control of Excise Commissioner and in subordination to the Deputy Commissioners within their local jurisdiction, are directly subordinate to the Deputy Commissioner of Excise.(b)They are required to spend at least 20 days in each month on tour, their principal duty being to deal effectively with smugglers or intoxicants and opium. They will maintain close and constant touch with the District Superintendents of Excise and the Circle Excise Officers in collaboration with whom it will usually be convenient for them to work. They are not debarred from taking independent action, but should ordinarily in such cases report what they are doing to the District Superintendent of Excise, and act in consultation with him.(c)They will report promptly to the Deputy Commissioner of Excise any important information which may reach them through the tour diaries or reports of their subordinate or from other sources and the action they are taking thereon.(d)Their normal work do not include the inspection of Excise and opium shops, but when requested by the District Superintendent of Excise they may inspect shops if their regular duties permit. Other duties of the district staff may only be made over to them with the express sanction of the Deputy Commissioner of Excise.(e)Officers of the Excise staff of a district are not subordinate to them but they are entitled in an emergency to require District Excise Officers to help them, but will, when time permits, obtain their assistance through the Deputy Commissioner or the District Superintendent of Excise. It is essential that the district and special branch Excise staffs should maintain the closest co-operation and constant and free interchange of information between them.(f)They will submit advance tour programmes (at least a week before the commencement of the tour) under confidential covers to the Deputy Commissioner of Excise who will, if necessary, modify the programmes and issue necessary orders. Absence of any order will indicate that the programme has been approved. Any deviation from tour programmes should be explained in the diaries which should be submitted weekly to the Deputy Commissioner of Excise. The latter after perusal on the action taken and work done will forward such extracts from the tour diaries as may be of interests to the District Superintendents of Excise for such action as they deem proper. After taking necessary action, the diaries will be filed in the office of the Deputy Commissioner of Excise.(g)Immediately upon the detection of an offence by himself or by his subordinates the special Inspector of Excise will submit a special report to the Deputy Commissioner of Excise. Where immediate orders are required special reports may be submitted to the District Superintendent of Excise or to the Sub-divisional Officer, as the case may be, a copy being at the sane time forwarded to the Deputy Commissioner of Excise.(h)They will, whenever possible, call on the local Traffic (or Operating) Superintendents of Railways and Agents of Steamer Companies and on the Superintendents of Railway Police and will make themselves personally acquainted with Police Inspectors and Sub-Inspectors, Station Masters, Ticket Collectors, Travelling Ticket Examiners and similar employees of the Railway and Steamer Companies.(i)The Special Inspectors should make it a point of calling on the District Superintendent of Excise when they are n his headquarters station,.(j)Executive Instructions 239 (e) and (f) apply to the Special Inspectors of Excise also.
